Babu Lal vs State Of Haryana
2024 Latest Caselaw 7322 P&H

Punjab-Haryana High Court

Babu Lal vs State Of Haryana on 5 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                     2024:PHHC:046889
                            206
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                           RSA-1827-1996 (O&M)
                                                                           Date of decision : 05.04.2024

                            Babu Lal                                                        ... Appellant(s)
                                                                  Versus
                            State of Haryana and others                                   ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                            Present :       None for the appellant.
                                            Mr. Saurabh Girdhar, AAG Haryana for the respondents.


                            ALKA SARIN, J. (ORAL)

1. Vide order dated 06.12.2023 notice was issued to the appellant.

As per the office report, the appellant stands duly served. No one has put in

appearance on behalf of the appellant. It appears that the appellant is not

interested in pursuing the present appeal. In view thereof, this Court is left

with no other option but to dismiss the present appeal for non-prosecution.

2. Dismissed for non-prosecution with liberty to revive in case

anything survives in the matter. Pending applications, if any, also stand

disposed off.

                            05.04.2024                                       ( ALKA SARIN )
                            Yogesh Sharma                                         JUDGE

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

integrity of this order/judgment.